Satnam Singh vs Jasbir Kour
2021 Latest Caselaw 1388 j&K

                                                                                       Sr. No. 45



                      HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                                       AT JAMMU

                                                                   MA No. 211/2017
                                                                   IA No. 1/2017


           Satnam Singh                                                ....Petitioner/Appellant(s)

                                  Through :- Mr. C.B. Salathia, Advocate


                          V/s

           Jasbir Kour                                                         ....Respondent(s)

                                 Through :-   Mr. D.S. Saini, Advocate

           Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

                                                     ORDER

01.11.2021

Mr. D.S. Saini, learned counsel for the respondent submits that in view

of the judgment passed by this Court reported as KLJ Page 373 the Limitation

Act is not applicable in the case in hand.

Learned counsel for the appellant seeks short adjournment enabling

him to go through the aforesaid judgment.

List for consideration on 24.11.2021.

(Tashi Rabstan) Judge Jammu:

01.11.2021 Pawan Angotra

PAWAN ANGOTRA 2021.11.02 10:52 I attest to the accuracy and integrity of this document